Karnataka High Court
Union Of India vs N Nanjundaiah on 31 July, 2009
Equivalent citations: 2010 LAB. I. C. 1213, 2010 (1) AIR KANT HCR 690 (2010) 6 SERVLR 84, (2010) 6 SERVLR 84
Author: V.G.Sabhahit
Bench: V.G.Sabhahit
IN THE HIGH COURT OF KARNATAKA AT BANGALORE V
DATED THIS THE 315*" DAY o:= 30:3 2009 A M
PRESENT
THE HON'BLE MR. P.D DINA3<ARAN»,WCHIEF_-3't5S{fi'§E":: .4"
AND
THE HOEWBLE MR. 3usT.It:E_v.c;."sA§3HAH»Ii* "
WRIT PETITION N0s.6051[2002, 37:a--3.g2'oo7.",
2195512005,27135g2qg5.221s5[2005.2713752005,
351012006.9553g2o0§;gg§;§;2009;11754g2oo6.
2195342005. 46348; .200-.4_'and _2195'4g2oo5
BETWEEN: % 'V (W.Pi:.N0.6D5:1f2'O0i5
1 UNION oF'IND:_IA.
BYITS..SECRE'1'AR,Y,_ ._
MINISTRY CF33-IEAVLTH'&,,F'AMILY WELFARE
DEPYOF-.HE.ALT'E{..A = _ 'I ' --
NIRMAN BI-IAVAVN _ '__
NEW DELI-II4110"00'1A .-- "
'2 CHIEF' POST LMASTERVDENERAL
I KARNATAKA CIRCLE"
' PALACE I?_{)P.D
L' .BA1\IGA.LOR'Ef56O 001
3 'DIREcTO*i?;'1 V
POST TvI'<AI1$E'1NG CENTRE
MYSQREF; 500 010 .. PETITIONERS
V' .. (By-,Sri Aniyan Joseph, ACGSC for Petra.)
AND :
M.S. BALASUBRAMANY
S/O M SUBRAMANY , AGED ABOUT 63 YRS
RETIRED OFFICE SUPERINTENDENT .
O/O SUPERINTENDENT ENGINEER @ POSTAL.. .. »
CIVIL CIRCLE GANDI-IINAGAR BA1\IGIALORE'..
R/AT N074 HUTCHINS ROAD 11 CROSS I '
WHEELER ROAD EXTENSION ST TPIQMAS TO¥VI\1*. _ , " O
BANGALORE -- 560 084. ._ , _ ;
.. " .RESPON'I)EIi*I' "
(By Sri. A.R. Home ~ Adv. for Respgsg} _ " -- "
This Writ Petition is fiiédatindét"AVtti¢ie§'"226 arIc"i 227 Of the
Constitution of India prayingthat. thI_i_sfg--.C.ou'Itfb.epieased to quash
the order in O.A.No.347/2006_dated .3.1;1-;'2QD7 passed by
Centrai Administrative'T;'ibuné'i"vide AI*IfIe_xure:.A';'
BETWEEN:
1
is
_ 4' g11§j:Q':'Lw;.I5jIN1t§;9,;19_sSi;'2'OOV5')""'
UNION OF I'NDIIAi,,,
BY I'rS"S'EcRETARE:"'-- _
MINISTRY OF' HEALTH' ts; FAMILY
WELFARE,' DEPAR'I'MENTtA.Q"iF'__ HEALTH
NIRMAN I3H.AvAN _ " "
NEW DELRI110 001
THE,AD'DITIONAL. DIRECTOR
- CGHS {HEADQUARTERS}
» i WENG«,. SIRE FLOOR
I{.ENDR'I¥AISA_D_£.N, 19TH MAIN
II 'BLOcI:;'yI<;O~RAMANOALA
BA_NGALORE*560034
THE CHIEF MEDICAL OFFICER
O,/O THE ADDL.DIREC'I'OR
CGHS, 'E' WING, 3RD FLOOR
I "'_KE1\?DRIYA SADAN, 19TH MAIN
RORAMANOALA, BANGALORE 34
PETITIONERS
(By Sri/Srnt : N AMAREJSI-I -- ACGSC for Petrs.)
AND :
SR1 V. SOMASUNDARA RAO
S /O VENKATARAMAIAE A.
RETOPOST MAN, VARTHUR POST OFFICE
BANGALORE, NOW R /AT N()..»33._'_73 " "
8TH CROSS, 13TH 'A' MAIN RG.A'I:x_
I-IAL II STAGE, A '
BANGALORE 560 008 .
This Writ Petition is fiI¢d'u-..ég':Ief"Ag*I.I_¢Iés f2.z§'*fIand 227 of the
Constitution of India '}'31:ajAIing¢=_th£-*;t -t~hiS«.CO11'1't.bgspieased to issue a
writ of certiorari .hjj'--queis_h_ing 4the= Orde_:_~r O.A.NO.646/2004 dated
5.1.2005 passed by (_21'~'&TV'vide. Ani;C:§:'L3_r§:.-A;--._
BETWEEN: "" - "
1
IO' L
*1: "--;W;.xf;No.2'7i3é/2005}
UNIONQOF 'INDIA I3jT_I'TS SECY
MINISTRY O13' HELATH _8d~FA'I{/IILY WELFARE
DEPARTME2.N'I"v.OF .HEAL*1"}?I
NIRMAN BHAVAN' V' '
NEW DELHI 110'--OQ_1____v
_ » THE A.OM1N,ISTRATIvE OFFICER
* CiI?P'1CE' OI? THE..ADDITIONAL DIRECTOR
CGIIS (IIEADQ"uARTERS)
'E'WING_ SREI 'FLOOR, KENDRIYA SADAB
19TH MAIN; II BLOCK
KORAMANGALA
--- EANGALORE 550 034
' V'VIV'HE':CHIEF GENERAL MANAGER
DEPARTMENT OF TELECOM
A. ...TEM}ZLNADU CIRCLE
CHENNAI
PETITIONERS
(By Sri N AMARESH ACGSC -~« for Petrs.)
AND :
SMT R SHAKUNTHALA
w/O M.SESI-IAGIRI ROAD
AGED 65 YEARS, RETIRED
TELEPHONE SUPERVISOR (O)
0/0 'I'.D.E. DHARMAPUR(TEM1L NADU) _
R/AT NO.5'?/10--2,RAMAKRlSI-INA 1\:ILAYA,6-TH ,, }
MAIN,'I'A'I'A SILK ARM, BASAVANAGUDI, ; ~ * =
13ANOALORE--560 004. "
_ .. . AI€F;_S};3()V}f\fI_)AE3:IfI'i'*w~
This Writ Petition is filed under..Ai~ticieS 22.6 "and of the
Constitution of India prayingiithat this Coi4);rt"b_e pleasédto quash
the Order in O.A.No.406/2005 «dated passed by CAT
vide AnneXure--A.
BETWEEN:
1
A tw;p.1§§';27-1s5',f.2oio§s3 3
UNION
MINISTRY OF H.E.AL'I'H AND; FAIVIILYE WELFARE
DEPAR'I'M»F:N"I§. OF'1::HEA'L,ir":~1, PQIRMAN BHAVAN
NEW i)ELHI;*'2.i_0 Q01 . ' --
THE AD'MINISTRA1'LVE 'O.Ei«*1.r:'ER
OFFICE OE__TH_E ADDm'OI_s%AL DIRECTOR
CGHSMEADQUARTERS)
'ET ,,\A_;IINOa, 3RDFLOOR,VKENDR1YA SADAN
' _ 19-TH MA12x:., ,1: BLOCK,' KORAMANGALA
, BANGALQREZASOO 034.
THE O.ENERAL MANAGER
TFJLECOA/i,A.i{ARNATAKA TELECOM
CIRCLE,' 'DGORASAMPARKA BHAVAN,
NO 1,. SWAMY VIVEKANANDA ROAD
' A' HALASURU, BANGALORE--8
PETITIONERS
(By Sri N AMARESH -- ACGSC for pens.) r
AND :
SMT S LAKSHMI
W / O LATE SR1 C S SATHYANARAYANA RAG
AGED 70 YEARS
R/AT FLAT NO 603, BLOCKJI
SKYLINE CITY APARTMENTS
NAGARABI-IAVI
BANGALORE--560 O72
V
This Writ Petition is fi"£r;d"~uncfer Arfi-r;ie,s'Q,26 and 227 of the
Constitution of India praying ''that- t}1._iS';'.C:7O"t.1'1'tV:A'.3>f3' pleased to quash
the order in O.A.No.397/2005 dated.' 20.1.0,2OQ5__ passed by CAT
vide Annexure--A. * S' I 2
BETWEEN: _ ' 25: (A2005)
1 UNION OF I'i\§D}Ai}3Y IT_SAS'ECY_
MINISTRY' 01g*::HEAI;TH"AND FAMILY WELFARE
DEPARTMENT HEALTH_._ NIRMAN BI-IAVAN
NEW DIELI-11-1 110' 00.1 "
2 THE ADM1sN;sTRAT1v=E'0EF1cER
OFFISFJ OF THEADDITIONAL DIRECTOR
. cG~I%-1.s(HEADQUARTERs}
- fE'"WING, 3RD FLOOR, KENDRIYA SADAN
» 19TH MA1N,% HBLOCK, KORAMANGALA
* V3',ANGALQRE=A.56.O 034.
A «.3 THE GENE'f{.¢fii MANAGER
_ TELECVOMDISTRICT
TIRUCHERAPALLI
. . . PETITIONERS
" (B3? ST1; N AMARESH ACGSC - for Petrs.}
AND ;
SMT SARASWTHI PADMANABHAN
W/O S PADMANABHAN
AGED 65 YEARS
RTD., TELEGRAPH MASTER -. «_ .,
CENTRAL TELEGRAPH OFFECE, TIRUCHI.RPA-LL}
R/A NO 7, 41ST CROSS, 8TH BLOCK '
JAYANAGAR,
BANGALOR--5S0 082.
RESI?O.riDENT
(By Sri A R HOLLA, ADV. FOR"'RESRT,_)
This Writ: Petiticri is fiIea"m:.der"AftI_cIes 22:5 and 227 of the
Constitution of India'praying=,_that-Afhis Cc1l1'1=t__1)Vé: pie-ased to quash
the order in O.A_.NO..2].5j_7/-2005_d'a:ted.__«--2Q.10.20O5 passed by CAT
vide Annexure«~A.5 . 2-
BETWEEN: _ 1 1 " :1",[WI1§;1\I9.351O/2006}
1 UNION OE I'NSDIAV.I3Y SEC'RETARY
MINISTRY OF HEALTH AND FAMILY
WELFARE, DEPARTMENT OF HEALTH
NERIA/.IAvN'BHAVAN.... .....
" - NEW D*LEHI._110 001
2 ' A:ODIT_I_'OI_\IAL DIRECTOR
CENTRAL_"G_OVERNMENT HEALTH SCHEME
3RD I='LO.OR--,, *E' WING
. KENDRIYASADAN
KORAMA:.NGALA
BANGALORE 560304
'AASEIIIOR SUPERINTENDENT OF POST OFFICES
SALEM EAST DIVISION
SALEM 676 005
SMT MARIJORIE B K NAIR
W/O LATE E BALAKRISHNAN NAIR
AGED ABOUT 79 YRS
C/O GR CAPT P.M.RAHDAKR1sHNA'N A
NO211 PADMAKRUPA
INDIRANAGARI STAGE
BANGALORE - 560 038.
This Writ Petition is fileédnnder Ariti-cjies"2.26 and 227 of the
Constitution of India praying that t'il_i'S:':?CO1.l'I"'E Ii be 'pleased to quash
the Order in O.A.NO.2O7/2006 defied1f2.06.V2CQ6__--§oassed by OAT
vide Annexure--A. ' I ..
BETWEEN: };'ixi_.:9..2§jmo.§a.<jJ61S[2d'O§)"""'
1 UNION OF I«ND._TA'_
BY SE.cRE'I'Ai?.Y _
MINISTRY OF"}~1EALTH~.&,"FAMILY WELFARE
DEPARTMENT O:Tj'1e1EALT-R1 "-
NIRMAN BHAVAN'
NEW DELH1~1.10001.j " "
'.2 ADQITIONAL OIREcTOR(cGHs}
E4"NINi3~, 3RD FLOOR,' _
. KENORIYASADAN, 19TH MAIN, II BLOC
KORAAAANGALA, BANGALORE 560028.
... PETITIONERS
__ Ojj--«.,_(B"y~ Sri AN1":/A1'{ JOSEPH, ACGSC for Petrs.)
._ A';3HAMA SUDNARA
/O LATE H.P ASWATI-IANARAYANA RAO
10
AGED 64 YEARS, RETIRED MANAGER
POSTAL STORES DEPOT,
BANGALORE. R/AT No.2, MANASA, II FLOOR,
1ST CROSS, 3RD BLOCK, GRAPE GARDEN, »
THYAGARAJA NAGARA, BANGALORE--560028.
This Writ Petition is filed under Articlesr T225'-Aafid' '2:*I'~ 5
Constitution of India praying that this Court---be pleased ,tO. q.;ash=._
the order in O.A.No.28/2009 dated'2_._.2.2009_ pasSed"b_'y .(;AT_§Jide _
Annexure--A.
BETWEEN: (W.P..No. 1 1fz.54}'i 2o'e.§1
1 UNION OF INDIA BY ITS"~SEcRETARY"-.,'j ' _
MINISTRY OF HEALTH AND _FA.MI_I.Y .wEL.1?*IA_RE,
DEPARTMENT OFvHEAL'T'H, ' " 1 .
NIRMAN I3HAvA'N,,1'~ 1 »
NEW DELHI. I..1o5QQI ~ '
2 THE ADMINISTRATIVE OFFICER _
OFFICE"OE?,.'1_'1jIE ATj--)'I3II'III.ONAL DIRCTOR
CGHS, 'E'_ WIN{}_..3RD _'
KENDRIYA SADANf,AA,.. 'P "
KORAM'A.NGALA,._ - '
BANGALORE 34. ._ '
A THE,SE'NIOR S"U--PE__RHI,N'TENDENT
" - OE POST OFFICES,
» OHINIORSDIVISION,
" '(;I~.II*I*TOR I-A'.P,)
be
.. .. PETITIONERS
-- -%.d.d'_;g,.{Ey-VSrI N AMARESH ~-- AOGSC for petrs.)
R SUNDARIAH S /O K SREENIVASAIAH
11
AOED AEOUT 53 YEARS,
RETIRED ASST. SUPERINTENDENT OF
POST OFFICEZSW, CHITTOR (A.P.) R/AT
No.2 18 /A, 4TH CROSS, 6TH MAIN, GOKUL I
PHASE, IIND STAGE, MATHIKERE,
BANGALORE 54.
~
This Writ Petition is med under ArtIC1eS'.,'i26 aIf1_d.A2:27
Constitution of India praying that this Courtbe pleasécitq quash , V
the order in O.A.No.I95/2006 datecI.._j23,06.2006 passed by CAT
vide AnnCXurC--A. . " ._
BETWEEN: [W.?;Fo.2i_Vi9§5§'i"3Od5)
1 UNION OF INDIA
BY ITS SECRETARY _ _ -
MINISTRY OF"HE;AILTH'&-, FAMILY _
WE'.LFARE3,_. D1"£PAART'MEN'T_ OF I-EEALTH.
NIRMAN BIIAVAN '
NEW DEZLVI-II" I 10' Q91
2 THE ADDITIONAL..DIRECTOR~ -
CGHS '(I:IEADOUA«RTERS}'Ii---
'E' wING,~..3RD FLOOR . '
KENDRIYA'SADAN,_ ISTHMAIN
II BLOCK, KORAMANGALA
v BANiOA_LORE 56'OO3_4_. «
A ' THE OH1*EF«.MEDICAL OFFICER
O,/O .ADDL..~~DIRECTOR
'CGHS, WING, 3RD FLOOR
KENDRI'{A"SADAN, 19TH MAIN
KORAMANGALA, BANGALORE 34.
cm'
... PETITIONERS
(By. Sii. 'NAMARESH - ACGSC for Petrs.)
AND I
12
K S KRISHNAMURTI-IY S/O K SUBBA RAO
AGED 71 YEARS,
RETIRED SR.SUPDT.OF POST OFFICES
BANGALORE SOUTH DIVISION,
R/AT NO.58, 5TH C MAIN ROAD,
NARAYANAPPA BLOCK, R.T.NAGAR., _
BANGALORE 560 032 I'
This Writ Petition is filed under------Ar':ic:es 226"and 2,527 of the
Constitution of India praying.__t'hat this, CV"ou_1't_bcA pieased to quash
the order in O.A.No.S15/2004 'Adaté'd_vD&6.O1'.A2,0,Q5 passed by CAT
vide Annexure-A.
BETWEEN:
1
4' f: fiN;§,Nfi-.46843'/ 20031
UNION _Q_F IND-:Ai:2=3Y Its SECEREQTARY
MINISTRY 01§fi:HEA;%;rH AND FAMELY WELFARE
DEPTOF _HEALTH_, "r':1RMAN_£2,H;AvAN
NEW DELHI 4 l10fG«0I'..,_. ' ~
THE ADDiTI.:jr«AL -:>II1*:'_E'c1?"0R
CGHSA HEAD QUA'RTERS
E WING,' 3 FLOOR, .._K__ENDRIYA SADAN
. ,19'A'MAIN, II' BLOCK, KORMANGALA
» _BANGA_L0R1:."'~
I 'TVII-IE 'CVH{E:_F_. GENERAL MANAGER
TIflLECOM,I' EELARNATAKA TELECOIVI CIRCLE
DOORASAMPARKZA BI-IAVAN
NO 1," SWAMY VIVEKANANDA ROAD
A .L,SOO'R, BANGALORE - 560 008.
... PETITIONERS
13
(By Sri. Aniyan Joseph -- ACGSC for Petrs.)
AND :
1
_.i'.;' h
S V ASWATHNARAYANA
S /O K VENKATASUBBAIAI-I :
DIVISIONAL ENGINEER TELEPHONES ' "
R/O NO 294, 9 MAIN A '
F BLOCK, SHANKARANAGAR _ '
BANGALORE560 O92. '
K R ANANTHAKRISHNAN _
S /O LATE RAJAGOPALACI-EAR -
RETIRED LECTURER , = '
POSTAL TRAINING CENTRE, 1'~._/IYESOREM _
R/O NO 1471, VENKATESHA V-AIEHAVAN, '
NILAYA, N RCROSS, BABL-QCK,--. ----"
SHANKARANAGAR, ;_ 'j,_f.=, «
BANGALORE%_S6€}js092, 1'
B K GURU RAO
S /O E KAVERIRAO, _ .
RETIRED :CIIIE'I:*V J1"-I«;I'.EPIwI,OI~;~<E SUPERVISOR
TELEPHONE EXCHANGE
MYSORER/O NO 18,, DHAGAVATHI, 3 MAIN
CI~IAL_UKYA"I\IA'OAR, COCONUT GARDENS
NAGARABHAV'I-. MAIN ROAD
I EI"A,NGA,LORE»5So'o----72;'
» ARTHOIW CRESANTO CURTIS
S/O' LATE PETER MANUEL CURTIS, RETIRED
~CHI_EF S1'J'1PERI"N'IENDENT TELEGRAPHS
TTS CLASS*1,'CENTRAL TELEGRAPH
OFFICE, BANGALORE, R/O NO ST MARKS
HOME, UNIT 3, 1 MAI-IATMA GANDHI
:ROAD,"i3ANGALORE -- 560 001.
15
PETITIONERS
(By Sri N AMARESH -- ACGSC for Petrs.) . =
AND:
M PRABHA W/() S SESHADRI
RETIRED SECTION SUPERVISIOR
SUB DIVISEONAL TELEGRAPH OFFICE V
TELEGRAPH OFFICE, KOLAR, R/A"F.NC,5{S{'.i
'SRINIVAS KRUPA' UPSTAIRSJ. ST MAINE}
4T H CROSS, BEML LAYOUT,'5_T'H STAGE
THUBRAHALLI, BANGALORE 560008 '
V' "' A. _ 2 ... RESPONDENT
(By Sri A R HOLLA -- Adv. for R¢g?t.;i .5 A THES W.P. 1S_FILED tgifiiosiél A:R'15:cLEs".:'26 AND 227 OF' THE CONSTITUTION PRAYING TCTQUASH THE ORDER IN 0.A.N0.716/,2oi'*4} '5_,.1._.2w003' PfAsSED BY CAT VIDE ANNEXA. ' 1:' " » . ' Th€S€;vTTN'rT'Tt' Hearing on this day, SABHAHIT Jr, Cl-::IiVeret'-.':'tI';éi folioyving: ' '.3UfiGMENT ATT':k':ihegS_A¢ p_etitionsv---a-re disposed of by this common order si.n<:e OEi*.eay"i.nvo_ive'common questions of iaw and facts. #2., The main, cffuestion that arises for determination in these
-Writ Peti't.ioT'ns is as to:
\fi> 16 "Whether the employees of the Post Telegraph Department who have not a_\_/;"a'i'i'edj_~--..._C:
the benefit of Central Government Health'. 0' % Scheme would be entitled to'*avai'l the _b'e"ne'fit" V " of the said scheme after their:1"re.tireme'nt"'onlifl. attaining the age of super_annu'ati'on?"
3. The Central AdministrativeuRTri'bunal,Vfsanigajloreg Bench, in O.A.No.704/2001, answere'd-- ayboyeiiduestionllllby holding that the Central Government.._Hyé_alVtiCi'V.é3=syhe'haVeVb'Ctfari~V--~ be availed by persons who including the persons who retire VT'ele_c}raphs Department if they have Health Scheme while in service. «by the same, the Central Government has aprefe~rred lt'he"'a.bove Writ Petitions and similarly, i7aetit.ions, are clubbed Central Administrative its decision in O.A.No.704/2001. The C '"--i../Centrall'fildministratiiye Tribunal has followed the order passed in allif-«.0.A..No.7O4;/V2001 dated 20.11.2001 subject to the result of Writ €_'j'V"i9:e§.i:tioAnVlC"iil.o.'6OS3./2002. Therefore, all these petitions are 0' 'ffC_l'u'bbed and disposed of by this common order.
\,)'-
17
2. The essential and material facts of the case leadii'r-giiupto the filing of the case in W.P.£\lo.6051/2002 are as if V The applicant before the Tribunal " 0 working as Lecturer in the Postal Printing Centre,»._Mys"oré,.f'w,h'o.r_:
retired from service on 31.10.2000. 'The blast' place';latgw-h,iVchl3 served the Department, while attaining-'superanlnulatigonpfwas not covered under the CentralJ---..t5;ov'e'rnn:leVnt'-.._'tle'alth Scheme and therefore, applicant could Government Health Scheme. the age of superannuation, petitioner proposed to stay and the benefit of Central Governmentztljlealth' available, he made a representation todthie 'awu'tho'ritie.s for extending the said benefit hisiretirement since he had undergone a major'o,p.eratio.n,*vi4V;'e...:,"_kidney transplantation on 11.03.2000 prior his retiuremenlt for the said operation, all the facilities have
-. .lfl:;4:--'._'e'i1.,extended?-in favour of the applicant as per Rules. However, {~.'_:Vth_e"«sai.d:,representation was rejected by the respondents hoiding ' in} respect of persons who have retired after service in the and Telegraph Department, they would be entitled to have \?
I8 the benefit of Centrai Government Heaith Scheme on|y'~.if=th~e applicants had availed Centrai Government Hea_l_'t::'Vi facility whiie in service and at the time of r.et_i_rernen"t'"on'_jattaining.i,v' "' the age of superannuation. Being aggriievecla respondent/applicant filed o.A.N1o;.7fo45"1,<2'ooV1 fibeforem the Central Administrative Tribunal, Bang_al'o.re -Bench;
3. The appiication was '--r_e};isAte_d t;y~it'h«e: respondents therein contending that there is a Circe-i.ar'~.iss--uAed by..t'h'e1.g.respondent that in respect of persons };iv'i1'_o are €'retirin'g.. on 'attaining the age of _ superannuation Gepartment, would be entitled to 1Cen_tralHealthV Scheme facility only if they had avaxiledstlch service and if the applicant had not availled the..Central'Governrnent Health Scheme while in s'erv'i'<:§f ivii'ou'idp'notlbemlentitled for the benefit of the said sch'er..n'e.g_a.lafteir-itretireinent and that the appiication of the VV'petitione.rwfory.gra:nt. of Central Government Health Scheme has _, Qfvbeeii. rightly .re7jected by the respondent. The Central Administrative Tribunai, after hearing . counsel for the parties, by order dated 20.11.2001, heid the Central Government Health Scheme is applicable to oniy \/-
20 basis of the order dated 01.08.1996 and directed the respondent in the application to take immediate steps for extending.f"y'th'e,, Central Government Health Scheme in favour of ' has been envisaged under the Centralifioveirnlmlenty '.He4aith'i-._, Scheme, for the employees including Telegraphs Department and further_Lordered'- tihat_VVon'_"a:p'pl~ication of the Central Government Health aPE5l.i:(V;.§n\%tif%5haEl be liable to refund the amountywhich by him/her at Rs.100/- per month prior to the extension of Scheme facility, shall not could not avail the Central Governmlexrfi-":t!ealthGcheme. Accordingly, the Central Administrative Tfribiunal. application.
5. '»4.;t3ein.g the order of the Central allowing the application pas-sed by the Central Administrative Tribunal, lllfisangaiorie Benchllfthe respondent--Union of India, has preferred " "Z:i.\lli'i.lf."l\io.y60Si,l2OO2 and other connected writ petitions. We have heard the learned standing counsel "i.V%a'ppe_a__ring on behalf of the Central Government and the learned 21 counsei appearing for the respondent. The iearned _.cojJ~nsel appearing for the petitioner-Centrai Government _ the Central Administrative Tribunai was not justified aliiowinggé '* if the application and permitting the retired.__empi!o7yees.' ofV'th'e'VPo___stsVi_ié and Telegraphs Department to avgaiig theCentralJifiogiveyrgnmient Health Scheme, even if they had of facility during their service as the passed to the effect that as the empyloyees Telegraphs Department who from isentitied to Centrai Government Health had availed such facility while" oriciélrvidated 01.08.1995 and therefore, denial of "Central Government Heaith Scheme tgthe ap"plica'nts w'hoé"have not availed the benefit while is."iijuStlgFiedV"Vandivthe Central Administrative Tribunai the appiication.
.__l;earnedi:'E-'counsel for the respondent submitted that the
-r.l.l'_;':vcm'i3»E0yees"of:-other department who retires from the Centrai '._'_:"G.0vernm.eAnt have been permitted to avaii the benefit of Centrai . V'V:i'"G:o'vernment Health Scheme even though they had not avaiied benefit of such scheme while in service and at the time of \/9.
22 retirement on attaining the age of superannuation and therefore, the impugned order is discriminatory as the persons who' ire'ti'.re_' from the Posts and Telegraphs Department are a|'one"d.eni_edl._the'-«ll benefit of Central Government Health it availed of such benefit while in service. The'refore,:.t_hye"ordeifiof V' the Central Administrative Tribunal"'i«:is.just.ified_ not suffer from any illegality or irregular'ity"andujdoes not"cai'lfor any interference in these Writ Petitions." it i
8. Learned the petitioners in all the writ Tribunal has allowed the aPp|icati'o"n" it and'-"'%permitted the retired employees Department to avail the benefit of Central_gGovlernérr-.e"n't:_'--~~Health Scheme even if they had :noty_vavaiV_l:etl said be«n.efitv while in service and at the time of attairiing superannuation. Aggrieved by the said Vorder,'--the.iCen'tr"a!. Government has filed the above Writ Petitions. The impugnéda orders in all other writ petitions passed by the
-..TCen:trai 'Adumivnistrative Tribunal is made subject to the decision in Petition No.6051/2002.
\c?° 23
9. Learned counsel appearing for the respondent in..___the above Writ Petitions submits that the order passed Central Administrative Tribunal in O.A.No.7O-4/20O1--y4"is and the same is followed in other v\rrit...peti:tions"also' therefore, Writ Petition No.6051/2002 i;s*.ylia-.'|§le'CVto'CC't)e" d'isnii:§sejEi?.i_:
and conseduently, all other writ__V:'p.etitioAn-sf' are be dismissed following the__ orde_r_C:fl'~.to=_._ be ipiassied in W.P.No.6051/2002. V Z A .
10. We haves'-gi'ven:.~oLn.-. :'caref;ul' to the contentions of and scrutinized the materialson it it
11. he__ would clearly show the fact that the applicants have retired from service on attainirygthye alge-»VofV's.uperaninuation after serving in Posts and i3"epa'rtmentVVis"i'not disputed. It is clear from the Office on 17.12.1990 by the Department of C'AA""'Personnel., w_herei'nthe Central Government fixed the eiigibility
-..._j'j;;ritér§a yforz-all the retired Central Government employees irrerspyect_iv.e of any department for availing Central Government Scheme facility after retirement. Under Clause 1 sub \/3 25 1.4. Even though CGHS facilities are at present"availa:t}igy_V:"
only at specified places and it may not be__",b-oussibielné Central Government pensioners living-. aw:ay_,tfron42 Vthese', places to avail of the CGHS facilities or{"day t0._dav'basi's..a's1.c_:
in the case of persons livingV.at4_'these._,oiaces,_ be in the interest of the pensionei's:"to enroll as beneficiaries of the CGHS scherntev--so-~..that' a'tvlea,st in the case of major ailmentsifrnajoir Sl2ii'§lléi"'}_/l' will be able to come to the CGHS stationV'to_ o.f~.th'esje__'facilities if and when such a 'should arise. 2 ' "
It is clear from issued by the Central Goxjelrnrnentv peflsangi who had not availed Central facility before retirement, would be Ventitiedito' avaiiAAt_hé*~*--'benefit after retirement and the said-._Aorder~ applicable"-----to all the employees in the Central Governrrlw';-nt';'~v.»_"iftlowever, an order has been passed on restrictions for applicability of the benefit _hj--«.Q.f'the Cerutrai (Sovernrnent Health Scheme only in respect of '1._'_"«e.An'nfil'oveés' who have retired from Posts and Telegraphs A"'V_'j-viQ'e}9'artment and the applicants in all the O.As. are the Vi"---.._respHondents in the above Writ Petitions, who have retired from \/i 27
12. Having regard to the above said facts, the Central Administrative Tribunal has rightly held that the said orde4ri.of-..t'he Government cannot be sustained and the conseque--r§i:ti'a'l"
rejecting the applications of the applicants for"'gvra:ntin'g 'tthevl A benefit of Centrai Government Health Sctherra-efis le.rro.n"eou'sfa_nt£:VeA iiabie to be set aside. The finding of Administrative Tribunal is justified from any error or illegality, so as to ca;i--l._z'fvorAaiijyi--'i§nlte..;:felrence inHe)tercise of the writ jurisdiction of this CoAu.rt..:'_ A it A A
13. Accordiifiigélyg;itiiigyegvliold passed by the Central Adminis€.t_rati44_veI.V. 'Adi,A'.l\io.704/2001 dated 20.11.2001 rorirrirnaed and Writ Petition No.6051/2002 is"!iabl'eV.Vto:.l:Vbel"dismissed. The other Writ Petitions which arise out orclerlpassed by the Central Administrative T'rivb'tinaV1;l:i--:iwherei-n, thVe""C'entral Administrative Tribunal has allowedJthe:jfaipplication and granted the benefit of Central V"-~itGovernm._eint i%§e'aiitii'iV:Scheme even to the employees of Posts and
-..i.i'_;':Teiegraphs "Department, even though they had not availed such whiie in service, following the order passed in A V5TO_'{A'.No%.704/2001 dated 20.11.2001 and subject to the result of \r§